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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(3) in The Bombay Forward Contracts Control Act, 1947

(3)The Provincial Government may direct that there shall be no limitation of the number of the members of the association or such limitation of the number as the Provincial Government may impose, and may require the association to incorporate in the rules such direction and the conditions, if any, accompanying it.